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Supreme Court - Daily Orders

Sentinel Properties Pvt. Ltd. vs Bharatkumar Ratilal Deliwala on 13 November, 2019

Bench: Arun Mishra, S. Ravindra Bhat

                                                     1

     ITEM NO.25 + 60                        COURT NO.4                   SECTION III

                               S U P R E M E C O U R T O F         I N D I A
                                       RECORD OF PROCEEDINGS

     Petition(s)            for   Special   Leave    to   Appeal   (C)   No(s).    24909-
     24910/2019

     (Arising out of impugned final judgment and order dated 16-09-2019
     in AFO No. 205/2014 16-09-2019 in CA No. 1/2014 passed by the High
     Court Of Gujarat At Ahmedabad)

     SENTINEL PROPERTIES PVT. LTD.                                       Petitioner(s)

                                                    VERSUS

     BHARATKUMAR RATILAL DELIWALA & ANR.                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.159753/2019-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.159754/2019-EXEMPTION FROM
     FILING O.T. and IA No.163465/2019-EXEMPTION FROM FILING O.T. and IA
     No.159756/2019-PERMISSION TO FILE LENGTHY LIST OF DATES and IA
     No.163464/2019-PERMISSION  TO   FILE   ADDITIONAL  DOCUMENTS/FACTS/
     ANNEXURES)

     with

     SLP (C) No. 26521-26526 of 2019

     (FOR ADMISSION and I.R. and EXEMPTION FROM FILING O.T. and
     PERMISSION TO FILE LENGTHY LIST OF DATES and PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES)


     SLP (C) No. 26495-26500 of 2019

     (FOR ADMISSION and I.R. and EXEMPTION FROM FILING O.T. and
     PERMISSION TO FILE LENGTHY LIST OF DATES and PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES)

     SLP (C) No. 26517-26520 of 2019

     (FOR ADMISSION and I.R. and EXEMPTION FROM FILING O.T. and
     PERMISSION TO FILE LENGTHY LIST OF DATES and PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES)

     Date : 13-11-2019 These petitions were called on for hearing today.
Signature Not Verified

Digitally signed by
JAYANT KUMAR ARORA
Date: 2019.11.14
16:40:10 IST

     CORAM :
Reason:
                         HON'BLE MR. JUSTICE ARUN MISHRA
                         HON'BLE MR. JUSTICE S. RAVINDRA BHAT


     For Petitioner(s)              Mr. Kapil Sibal, Sr. Adv.
                                   2

                    Mr.   Mukul Rohtagi, Sr. Adv.
                    Mr.   Krishnan Venugopal, Sr. Adv.
                    Mr.   Abhimanyu Bhandari, Adv.
                    Ms.   Roohina Dua, Adv.
                    Mr.   Cheitanya Madan, Adv.
                    Ms.   Ekta Kapil, Adv.
                    Ms.   B. Vijayalakshmi Menon, AOR

For Respondent(s)   Mr.   Shyam Divan, Sr. Adv.
                    Mr.   P. S. Patwalia, Sr. Adv.
                    Mr.   Dhaval Dave, Sr. Adv.
                    Mr.   Nikhil Goel, Adv.
                    Ms.   Naveen Goel, Adv.
                    Mr.   Dushyant Sarna, Adv.
                    Mr.   Malak Manish Bhatt, AOR
                    Mr.   Jigar Patel, Adv.
                    Mr.   Atreyo Banerjee, Adv.

          UPON hearing the counsel the Court made the following
                             O R D E R

List on 25.11.2019.

As stated by Mr. Shyam Divan, learned senior counsel, third party rights shall not be created till the next date of hearing.




(JAYANT KUMAR ARORA)                                 (JAGDISH CHANDER)
  COURT MASTER                                         BRANCH OFFICER